Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Bombay Presidency - Subsection Section 6(b) in Bombay High Court (Designation of Senior Advocates) Rules, 2018 (b)The Advocate should have not less than ten years' standing as an advocate of the Bombay High Court.
